S. MOHANARAMAN Vs. COMMISSIONER, TAMIL NADU HINDU RELIGIOUS

JUDGEMENT

(1.) Heard Mr. P. Valliappan, learned Senior Counsel appearing on behalf of M/s. PV Law Associates for the Petitioner; and Mr. S. Ravichandran, learned Additional Government Pleader for the Respondents.

(2.) The Petitioner has filed this Writ Petition seeking issuance of a Writ of Mandamus to forbear Respondents 4 & 5 from granting permission to conduct any marriage or other similar activities within the premises of Arulmigu Balasaarthuleeswarar Temple at Nellore pet, Gudiyatham, contrary to its customs and usages and also the Rules under the Tamil Nadu Temple Entry Authorisation Act, 1947, by considering the Petitioner 's Representation, dtd. 29/7/2022.

(3.) When the matter was taken up for hearing, learned Additional Government Pleader appearing on behalf of the Respondents, placed on record a Status Report filed by the Fifth Respondent, wherein it is specifically averred that the Temple Authorities have imposed certain conditions, which are to be strictly adhered to while conducting the marriages. The relevant portion of the status report reads thus: